Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 32] [Entire Act] State of Rajasthan - Subsection Section 32(3) in Rajasthan Minor Mineral Concession Rules, 2017 (3)The revenue authorities shall not alter the status of land without prior permission of the Department, in case mineral bearing area has already been entered in the revenue record.
